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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Tamilnadu - Subsection

Section 145(2) in Tamil Nadu Panchayats Act, 1994

(2)If, after a reasonable enquiry, it appears to the Commissioner or Executive Authority that there is no owner or occupier to whom notice can be given under any section in this Chapter, he may himself take such order with the property mentioned in such section as may appear to him to be necessary and may recover the expenses incurred by the sale of such property (not being immovable property) or of any portion thereof.